Supreme Court - Daily Orders
Commr.Of Cus. And Cen.Exc.Coimbatore vs M/S T.Stanes And Co.Ltd. on 19 February, 2016
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
ITEM NO.22 COURT NO.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 4827-4830/2009
COMMR.OF CUS.& CEN.EXC.COIMBATORE Appellant(s)
VERSUS
M/S T.STANES & CO.LTD. Respondent(s)
Date : 19/02/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s) Mr. Sunil Mathews, Adv.
Mr. Arijit Prasad, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. S.Jaykumar, Adv.
Mr. Nikhil Nayyar,Adv.
Mr. N.Sai Vinod, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent submits that the issue falling for consideration in these appeals has already been concluded in favour of the respondent in terms of the decision of this Court in Commissioner of Central Excise, Bangalore Vs. P.J.Margo Pvt. Ltd. 2015 (324) E.L.T. 3(SC) Post on Monday i.e. 22.02.2016.
(Shashi Sareen) (Veena Khera)
AR-cum-PS
Signature Not Verified
Court Master
Digitally signed by
Mahabir Singh
Date: 2016.02.23
11:06:09 IST
Reason: